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National Company Law Tribunal judgments

20,303 judgments · page 250 of 1,016

Tribunals and Commissions13 Mar 2024Disposed Of

One Global Service Provider Limited Vs

National Company Law Tribunal · (2024) 03 NCLT CK 0038

Companies Act, 2013 — Section 102, 103, 230, 230(1)(b), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 6, 7, 8, 12, 14
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Tribunals and Commissions12 Mar 2024Allowed

Ashoka Design LLP Vs Udit Agarwal

National Company Law Tribunal · (2024) 03 NCLT CK 3156

Insolvency and Bankruptcy Code, 2016-Section 10, 15, 33, 33(2), 34(1), 34(2), 33(5), 33(7), 33(1)(b)(iii), 52Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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Tribunals and Commissions12 Mar 2024Disposed Of

The Administrator Of Specified Undertaking Of Unit Trust Of India & Anr. Vs Modern Syntex (India) Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3159

Insolvency & Bankruptcy Code, 2016-Section 7, 14, 15, 21, 21(1), 21(2), 29A, 30, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(3), 53, 53(1), 61, 62, 70Corporate Insolvency Resolution Process Regulations, 2016-Regulation 6, 13(2), 17, 27, 31A, 35(2), 35A, 36A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(2)(c), 38(3), 39(2), 39(4)Companies Act, 2013
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Tribunals and Commissions12 Mar 2024

Mohit Goyal Vs Subhlaxmi Investment Advisory Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3165

Insolvency and Bankruptcy Code, 2016-Section 30(6), 60(5), 10, 31(1), 30(1), 30(2), 53, 21(2), 29A, 30, 31, 32A, 31(4), 14, 30(4)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39, 39(4), 38, 37, 38(1), 38(1)(a), 38(1)(b), 38(1A), 38(1B), 38(2), 38(2)(a), 38(3), 39(1)(a), 39(1)(c), 36B(4A)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions12 Mar 2024

Kesar Singh Shekhawat Vs Oriental Bank Of Commerce (Now Punjab National Bank)

National Company Law Tribunal · (2024) 03 NCLT CK 3177

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94(5), 95, 96(1), 96(3), Chapter III of Part III, 99, 99(7)Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions12 Mar 2024

Bhupendra Singh Shekhawat Vs Oriental Bank Of Commerce (Now Punjab National Bank)

National Company Law Tribunal · (2024) 03 NCLT CK 3194

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94(5), 95, 96(1), 96(3), 99, 99(7), Chapter III of Part IIIInsolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions12 Mar 2024

Navdeep Singh Shekhawat Vs Oriental Bank Of Commerce (Now Punjab National Bank)

National Company Law Tribunal · (2024) 03 NCLT CK 3195

Insolvency and Bankruptcy Code, 2016-Section 94(1), 94(4), 94(5), 95, 96(1), 96(3), 99Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 6, 6(2)SARFAESI Act, 2002-Section 13(2)
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Tribunals and Commissions12 Mar 2024Disposed Of

M/s Sanmati Edible Oils Pvt. Ltd. Vs M/s Satwiki Proteins Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3202

Insolvency and Bankruptcy Code, 2016-Sections 9, 13, 14, 15, 21, 21(2), 29A, 30(1), 30(2), 30(4), 30(6), 31, 31(1), 31(3), 43, 45, 50, 53, 61, 62 and 66Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Process of Corporate Persons) Regulations, 2016-Regulations 6, 28(1A), 35A, 36B(4A), 38, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(2) and 39(4)
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Tribunals and Commissions12 Mar 2024

Shri Arihant Merchants Private Limited & Ors. Vs NKR Reality Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3129

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 9, 13, 14, 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions12 Mar 2024

Employees Provident Fund Organisation Vs Shri Jitendra Kumar Jain

National Company Law Tribunal · (2024) 03 NCLT CK 3251

Insolvency and Bankruptcy Code, 2016-Section 10, 33, 36(4), 42, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 12
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